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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(8) in Coal Blocks Allocation Rules, 2017

(8)The Committee after considering the applications received and assessing the eligibility of the applicants based on the criteria specified in the allotment document shall submit its recommendation to the Central Government specifying the name of preferred allottee selected by it from amongst the applicants alongwith the reasons for such selection.